For Information Purpose Only vs By Advocate Sri.T.A. Rajan
2021 Latest Caselaw 10446 Ker

Con.Case(C) 1434/2020                       1/3



                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         Present:

                        THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

                   Friday,the 26th day of March 2021/ 5th Chaithra, 1943

                Contempt Case(C) No.1434/2020(S) in WP(C) No.25257/2019


            For information purpose only
PETITIONER/PETITIONER
        BASIL JOY, AGED 19 YEARS, S/O. JOY,
        RESIDING AT KOLLAMKUZHIPUTHENPURA,
        MULAKULAM SOUTH P.O,
        PERUVA, KOTTAYAM-686 616.

BY ADVOCATE SRI.T.A. RAJAN


RESPONDENT/3RD AND 4TH RESPONDENTS
1.      SRI.T.R. SHAMSUDHEEN, CHAIRMAN,
        COCHIN INSTITUTE OF SCIENCE AND TECHNOLOGY,
        ETTAPPALLY,MANNATHOOR P.O., MUVATTUPUZHA,
        ERNAKULAM DISTRICT-686 723.

2.      SRI.DENNY ANDREWS,
        PRINCIPAL, COCHIN INSTITUTE OF SCIENCE AND TECHNOLOGY,
        ETTAPPALLY, MANNATHOOR P.O, MUVATTUPUZHA,
        ERNAKULAM DISTRICT-686 723.

ADVOCATE SMT.K.N. RAJANI FOR R1.
GOVERNMENT PLEADER


          This Contempt of Court Case (Civil) having come up for orders on
26/03/2021, the Court on the same day passed the following:-
                                                                           P.T.O.
                         SHAJI P.CHALY, J.
            ------------------------------------------
                  Con.Case(Civil)No.1434 of 2020
           --------------------------------------------
              Dated this the 26th day of March, 2021

                                    O R D E R

For information purpose only In compliance with the directions issued by this Court to the Police after

arrest in the bailable warrant, the 1 st respondent is present before this Court. When

he was asked whether there is any inclination to implement the directions

contained in the judgment, he has submitted before this Court that due to an

untoward incident that has taken place in the college, theft has taken place and a

complaint was preferred before the Koothattukulam Police Station delineating the

articles that have stolen.

2. Learned Senior Government Pleader is directed to secure necessary details

in respect of the same from the Station House Officer of the Koothattukulam Police

Station. Presence of the 1st respondent is not exempted. First respondent shall be

present before this Court on 30th March, 2021 at 1.45 p.m., along with copy of the

complaint that was said to be submitted to the Station House Officer,

Koothattukulam Police Station.

3. In fact, even though a direction was issued to the Police to ensure that 2 nd

respondent will be present before this Court by taking an undertaking while the

arrest is effected and is enlarged on bail, the report submitted by the Station House

Officer shows that, 2nd respondent was arrested and has also secured an

undertaking from the 2nd respondent that 2nd respondent would be present before

this Court, 2nd respondent is not present. Even though learned counsel appearing

for 2nd respondent submitted that no warrant was served on the 2 nd respondent nor

he was arrested, from the report of the Police it is clearly evident that the 2 nd

respondent was also arrested and enlarged on bail after securing an undertaking

For information purpose only that he shall be present before this Court. However, 2 nd respondent has appeared

through a counsel and has submitted that the 2nd respondent may be given

reasonable time for appearance. Therefore, the 2 nd respondent shall be present

before this Court on 30.3.2021 at 1.45 p.m.

Post on 30.3.2021. Registry is directed to show the name of the Government

Pleader in the cause title.

Hand over.

Sd/-

                                                     SHAJI P. CHALY
smv                                                      JUDGE




                                       /true copy/     Sd/- ASSISTANT REGISTRAR